RAM AVTAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition, order of taking cognizance passed by the learned Judicial Magistrate, Mandalgarh dated 8.6.2007 in Criminal Case No. 95/2007 has been challenged.

(2.) It is not necessary to discuss the facts in detail since the order of taking cognizance passed by the trial Court is revisable and there is no dispute that no such revision challenging that order has been filed. Accordingly, while granting liberty to the petitioner file revision petition before the revisional Court, it is observed that the time spent by the petitioner before this Court in pursuing the remedy under Sec. 482 Crimial P.C. shall not come in the way of petitioner for limitation purposes. The petition stands disposed of. Petition disposed of.